STATE OF BIHAR Vs. RAVINDRA KUMAR SINHA

JUDGEMENT

(1.) This application under Section 5 of the Limitation Act is filed by the Appellant State of Bihar and others for condonation of delay of 126 days occurred in filing the Letters Patent Appeal.

(2.) On the facts and in the circumstances of the case, the delay is condoned.

(3.) Interlocutory application stands disposed of.